Section 0(13) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007
13.0Determination of Categories of new Substances.- When Owner/Agent seeks to import cargo which is dangerous but not covered by the IMDG Code sufficient notice shall be given to the competent authority of such cargo, failing which such cargo may be refused entry. If such cargo is listed in Schedule 18 the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989, the Owner/ Agent shall seek specific permission and inform the Pollution Control Board about the safety measures being taken for the reception of such cargo.
